HUSENBHAI SIDDIQBHAI KHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicants have filed this application under section 482 of the Criminal Procedure Code, 1973 (hereinafter referred to as the "Code") for quashing of the FIR being C. R. No. 11189003201272 of 2020, registered with the 'A' Division Police Station, Morbi, Dist. Morbi for the offence punishable under sections 447 r/w. 114 of the Indian Penal Code, 1860 (IPC) with all further and consequential proceedings arising pursuant to the said FIR.

(2.) Rule. Learned APP Mr. H. K. Patel waives service of notice of rule on behalf of the respondent - State.

(3.) Heard learned advocate Mr. A. S. Timbalia for the applicants, learned advocate Mr. A. I. Saiyed for the respondent No. 2 - original complainant and learned APP Mr. H. K. Patel for the respondent - State through video conference.